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Copyright Act, 1957 11-F. Cancellation of license – The Copyright Board may, after giving the licensee an opportunity of being heard, cancel the license on any of the following grounds, namely :- (a) That the licensee has failed to produce and publish such work within the time specified in the license or within the time extended on the application of the licensee; (b) That the license was obtained by fraud or misrepresentation as to any essential fact; (c) That the licensee has contravened any of the terms and conditions of the license.    |
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